DSP HMK HOLDINGS PVT LTD,MUMBAI vs. DY .CIT CIRCLE 2(1)(2), MUMBAI

3. Each of the above ground of appeal is independent of the others and without prejudice to the other grounds of appeal.

4. The appellant prays that:-  the reasonable method of apportioning the expenditure inadmissible under section 14A as determined by the appellant be accepted and  that the additional disallowance of Rs.9,79,36,392/- under section 14A read with Rule 8D be deleted.  without prejudice to what is stated above, that the disallowance u/s 14A applies only to section 14A and not to section 115JB and be deleted to modify the assessment in accordance with the provisions of law.”

Brief facts of the case are as under: 2. The assessee is a company registered as a Non Banking Financial Company (NBFC) with Reserve Bank of India. It derives it income by way of interest, dividend and capital gain on sale of investment for the year under consideration. It filed its return of income declaring net taxable income under normal provisions of Act at Rs.40,51,29,640/- and u/s. 115JB at Rs.70,67,99,534/-. Subsequently, the assessee filed revised return of income DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 returning net taxable income under normal provisions at Rs. 35,76,29,640/- and u/s. 115JB Rs. 70,67,99,534/-. 2.1. The case was selection for scrutiny and statutory notice u/s. 143(2) of the Act along with 142(1) of the Act was issued to the assessee in respect of the notices, representative of assessee appeared before the Ld.AO and filed requisite details as called for. 2.2. The Ld.AO noted that, the assessee earned Rs.4,55,75,508/- as exempt income being dividends and Long Term Capital Gain which was exempt u/s. 10(38) of the Act amounting to Rs.10,73,18,111/-. the Ld.AO further noted that assessee had also earned exempt income being distribution income from venture capital fund of Rs.4,25,29,575/- and interest on tax free bond of Rs.1,58,93,060/- resulting in total exempt income of Rs.21,13,16,254/-. It was noted that the assessee had “suo moto” disallowed Rs.4,53,034/- while computing income u/s. 14A of the Act. 2.4. The Ld.AO was dissatisfied with the disallowance made by the assessee u/s. 14A of the Act, having regards to the investments made by the assessee in its subsidiaries, joint venture investments, investments in associates, other equity shares and mutual funds. 2.5. The Ld.AO called upon the assessee to show cause as to why disallowance of expenses incurred in realization of investments that yielded exempt income should not be DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 recomputed in accordance with provision of section 14A r.w.r.8D. The Ld.AO also called upon assessee to furnish monthly averages of current and non-current investments in accordance with Rule 8D of the Income Tax Rules. On perusal of the reply by the assessee dated 05/12/2019, the Ld.AO recomputed the disallowance u/s. 14A at Rs.9,79,36,392/-. The Ld.AO also disallowed the business loss claimed by the assessee on the loans given to one Mr. Ramalinga Raju. Aggrieved by the order of the Ld.AO assessee preferred appeal before Ld. CIT(A).

Aggrieved by the order of the Ld. CIT(A), the assessee is in appeal before this Tribunal.

by the assessee in present appeal are only one issue of disallowance u/s. 14A r.w.r.8D upheld by the Ld. CIT(A). 4.1. The Ld.AR submitted that, the income of the assessee comprised of interest income, profit on sale of investments, income from venture capital, income from mutual funds and dividend income on shares. He submitted that, the expenditure Page | 6 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 for the year under consideration claimed by the assessee are as under:- Particulars Rs. Electricity Expenses 2,01,998 Auditor's Remuneration 6,21,320 Security charges 11,649 Vehicle Expenses 94,119 CSGL Charges 16,737 Compensation for office expenses 19,00,113 Demat charges 52,695 Profession Tax 2,500 S.T.T. 90,799 Legal & Professional fees 20,62,994 Donation 10,50,00,000 Property, Plant and Equipments Written 16,18,963 off Miscellaneous Expenses 1,49,631 Rates & Taxes 62,445 Total Expenditure 11,18,85,962 4.2. The Ld.AR submitted that out of the above expenditure, assessee while computing taxable income has already added back the following:- Rs. Donation 10,50,00,000 Property, Plant and Equipments written off 16,18,963 10,66,18,963 Amount inadmissible u/s 14A 4,53,034 Total Disallowance 10,70,71,997 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 4.3. The Ld.AR submitted that, while computing the disallowance u/s. 14A, the assessee took into consideration the direct expenditure of Rs.1,43,493/- incurred in realization to earning of exempt income. Further he submitted that in respect of every indirect expenses, the assessee apportioned all other expenses in ratio of exempt income to total income that was computed at Rs.3,09,541/-. He submitted that, the assessee has been following similar methodology in all the preceding years for computing the disallowance u/s. 14A. The Ld.AR also submitted that, on identical facts coordinate bench of this Tribunal in assessee’s own case for assessment year 2008-09 to 2012-13 allowed the claim of assessee. He placed heavy reliance on the orders passed by this Tribunal in assessee’s own case. 4.4. The Ld.AR submitted that, the first appellate authority for assessment year 2014-15 allowed the claim of assessee which is reproduced in order dated 06/07/2020 of this Tribunal for assessment year 2014-15 in ITA No. 484/M/2019. The Ld.AR thus submitted that, the issue under consideration is a covered issue in assessee’s own case by order passed by coordinate bench of this Tribunal in the preceding assessment years. 4.5. On the contrary, Ld.DR relied on the orders passed by the authorities below. We have perused the submissions advanced by both the sides in light of records placed before us. Page | 8 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18

5. It is noted that for assessment year 2008-09 assessee earned dividend income of Rs.12.07 crores approximately and the expenditure disallowed u/s. 14A by the assessee suo-moto was Rs. 4,77,890/-. Even during those periods, the assessee provide services on sale of investments, bank receipt, dividend on units of mutual funds, dividends on shares, etc. The decision of the Tribunal in assessee’s own case in dated 22/01/2014 (supra) was appealed by the revenue before Hon'ble High Court in 492/M/2017 & 514/M/2017. Hon'ble High Court categorically observed as under:- “In the present case, as noted, the assessee's entire claim of expenditure in relation to its business activities was Rs. 24.19 Lakhs out of which, the assessee had voluntarily reduced sum of Rs. 7.79 Lakhs in relation to income not forming part of the total income. The Tribunal accepted such working out. Quite apart the correctness of the approach of the Tribunal, accepting stand of the Assessing Officer would lead to disallowance of expenditure far in excess of what is claimed by the assessee itself.” 5.1. Further, the observations of Ld. CIT(A) for assessment year 2014-15 has been categorically noted in the order of coordinate bench of this Tribunal in ITA No. 484/M/2019 (supra) while considering identical issues. The relevant observations of the Ld. CIT(A) therein reads as under:- "6.2 Ground No. 7 vide this ground appellant has agitated against 2 & additional disallowance of an amount of Rs.3,49,64,447/- u/s 14A read with Rule 8D. In para 5 of the assessment order the Ld. AO had mentioned that the assessee company had claimed exempt income amounting to Rs.4,28,42,975/- against which the appellant had suo- moto disallowed a sum of Rs.5,72,785/- as expenditure u/s 14A read Page | 9 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 with Rule 8D. Since the appellant had earned exempt income and according to the Ld. AO the assessee company did not maintained separate accounts for investments, therefore, he applied the provisions of Section 14A read with Rule 8D and worked out a disallowance of Rs.3,55,37,232/-. After giving credit of disallowance made by the appellant itself for an amount of Rs.5,72,785/- the net disallowance made by the AO comes to Rs.3,49,64,447/-. During the course of appellate proceedings, a written submission was filed which find place in para 5 of this order. The appellant submitted that similar type of disallowances were made in appellant's own case for assessment years 2008-09,2009-10. 2010-11, 2011-12 and 2012-13. According to the appellant, the appeal of the assessee on these grounds has been decided by Hon'ble Tribunal. I have considered the submission of the appellant, the Hon'ble Tribunal in appellant's own case has held as under: The Hon'ble ITAT during A.Y. 2008-09, in dated 22.01.2014 has held as under: We are of the considered view that a reasonable allocation of expenditure has to be made which can be attributed to the income which is chargeable to tax. Considering the facts and circumstances of the case, we are of the considered view that expenditure of As. 4,77,890/- as worked out by the assesse, the details of which are mentioned by AO at pg. 2 of the order, is reasonable to make disallowance u/s 14A with Rule

80. Accordingly, we restrict the disallowance of R5.4,77,890/- by reversing the orders of the lower authorities below and thus allow the grounds of appeal taken by assesse. In A.Y. 2009-10, in dated 31.03.2016 On perusal of the above decision of the Tribunal, we agree with the Id. Counsel's argument and remand the matter to the file of the AO. We direct the AO to apply the said ratio to the facts of the present case and other decisions, if any, in force and decide the issue in accordance with law. (Appeal effect given by AO accepting assessee's disallowance vide order dt. 30/06/2017) In A.Y. 2010-11, in ITA No. 7135/MUM/2013 dated 22.04.2016

8. As could be seen, in this case also, the assesse has made disallowance under section 14A which is more than reasonable considering the exempt income earned by the assesse in comparison to the taxable income. Moreover in this case also, the Tribunal has decided the issue in the AY 2008-09 vide dt.22/01/2014.

9. That being the case, respectfully following the order of the co- ordinate bench of the Tribunal, we restrict the disallowance u/s 14A of Page | 10 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 the Act As. 23,08,853/-, as offered by the assessee. Accordingly, ground raised by the assesse is allowed and ground raised by the department is dismissed. In A.Y. 2011-12, in dated 17.03.2016 On perusal of the above decision of the Tribunal, we agree with the Id. Counsel's argument and remand the matter to the file of the AO. We direct the AO to apply the said ratio to the facts of the present case and other decisions, if any, in force and decide the issue in accordance with law. (Appeal effect given by AO accepting assessee's disallowance vide order dt. 30/06/2017) In A.Y. 2012-13, in dated 25.07.2018 9- Upon further appeal, the Id. CIT(A) has restricted the same to Rs. 6.48 lacs on similar reasoning and by placing reliance on the stand of this Tribunal for earlier years. 10-Facts being identical, taking the same stand, we confirm the action of Id. CIT(A). Since there is neither any legal change nor any factual change therefore, respectfully following judgement of Hon'ble ITAT in appellant's own case for assessment year 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, AD is directed to work out the disallowance a per the criteria decided by Hon'ble ITAT in appellant's own case in earlier years. Hence appeal is partly allowed."

5.2. This Tribunal for A.Y. 2014-15 considering the observation of the Ld. CIT(A) observed as under:-

“5. On appraisal of the above mentioned order, we find that the claim of the assessee was allowed on the basis of the decision of the Hon'ble ITAT in the assessee's own case for the A.Υ.2008-09, 2009-10, 2010- 11, 2011-12 & 2012-13. The details of decisions have been mentioned in the order reproduced above. There is no factual change. The issue has already been allowed by the Hon'ble ITAT in the assessee's own case. No law contrary to the law relied by the Hon'ble ITAT as well as by the CIT(A) in his order has been produced before us. We nowhere found any material to interfere with the finding of the CIT(A). We are of the view that the CIT(A) has decided the matter of controversy judiciously and correctly which is not liable to be interfere with at this appellate stage. Accordingly, we upheld the finding of the CIT(A) on these issues and decide these issues in favour of the assessee against the revenue.” Page | 11 DSP HMK Holdings Pvt. Ltd.;A. Y. 2017-18 5.3. Considering the above observation of coordinate bench of this Tribunal for the proceedings years in assessee’s own case, as well as the observations of Hon'ble High Court in assessee’s own case, we do not find any reason to uphold the disallowance computed by the Ld.AO. We also note that in the present facts the total expenditure claimed by the assessee was Rs.11,18,85,962/-, out of which the assessee “suo-moto” disallowed Rs.10,70,71,997/- that includes Rs.4,53,034/- as disallowance u/s. 14A r.w.r.8D of the Act. 5.4. We note that the disallowance in any manner cannot exceed the total expenditure claimed by the assessee. There is nothing contrary brought on record by revenue regarding the total expenditure, to deviate with the observations and the view taken by coordinate bench of this Tribunal as well as Hon'ble High Court in assessee’s own case. Respectfully following the same we delete the disallowance made by the Ld.AO. Accordingly the grounds raised by the assessee stands allowed. In the result the appeal filed by the assessee stands allowed. Order pronounced in the open court on 29-11-2024.